- (1.) Heard learned counsel for the Revenue and learned counsel for the assessee.
(2.) The Revenue seeks reference of the following questions of law to this court under Section 256(2) of the Income-tax Act, 1961, as follows : "(1) Whether, on the facts and in the circumstances of the case, the Tribunal was legally justified in upholding the action of the Commissioner of Income-tax (Appeals) in deleting the addition of Rs. 65,08,000 (assessment year 1981-82), Rs. 73,84,300 (assessment year 1982-83), Rs. 83,95,000 (assessment year 1983-84) and Rs. 6,76,250 (in the assessment year 1985-86) which were made under Section 69 of the Income-tax Act on account of profits on undisclosed hundi sales not recorded in the books of account ? (2) Whether the Tribunal was legally justified in confirming the findings of the Commissioner of Income-tax (Appeals) that these were only accommodation hundis and there were no genuine sales, when, on the facts and in the circumstances of the case, the onus of proof that there were no genuine sales completely rested on the assessee and this onus had not been discharged ? (3) Whether there was material or evidence before the Tribunal to justify the confirmation of findings of the Commissioner of Income-tax (Appeals) that there were no genuine sales ? (4) Whether, on the facts and in the circumstances of the case, the Tribunal was legally justified in upholding the Commissioner of Income-tax (Appeals') action in deleting the addition of Rs. 1,09,148 made for the assessment year 1985-86 on account of unpaid bonus, in spite of the fact that the statutory audit report in Form No. 3CD certified the fact that the assessee had been following the cash system of accounting for bonus ?"
(3.) The assessee is a company engaged in the business of manufacture and sale of yera. During the course of assessment proceedings for the assessment year 1984-85 and while scrutinising the ledger book of the Moradabad office of the company, the Assessing Officer found that substantial amounts had been debited on account of payment of interest and commission to the bank on a large number of hundis drawn on parties at Delhi where the head office of the company was situated. Enquiries with the Bareilly Corporation Bank, through which these hundis had been discounted, revealed that there were a large number of hundi sales effected by the assessee but these sales were not reflected in the books of account of the assessee. Details of these hundi sales were obtained from the bank as well as the sales tax office at Moradabad. When confronted with these details, the assessee pleaded that these were only accommodation hundis which were raised in order to get bank finance for its business and there were no actual sales or movement of goods involved. The Assessing Officer, however, rejected the above explanation of the assessee and made an addition of Rs. 15,72,080 as profits on undisclosed sales relating to the discounted hundis as per details given in the assessment order.;